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Peraquam Spa Private Limited vs The Commissioner Of Police
2026 Latest Caselaw 3492 Kant

Citation : 2026 Latest Caselaw 3492 Kant
Judgement Date : 5 May, 2026

[Cites 2, Cited by 0]

Karnataka High Court

Peraquam Spa Private Limited vs The Commissioner Of Police on 5 May, 2026

                                                   -1-
                                                               NC: 2026:KHC-K:3830
                                                            WP No. 201876 of 2026


                      HC-KAR



                                   IN THE HIGH COURT OF KARNATAKA

                                           KALABURAGI BENCH

                                  DATED THIS THE 5TH DAY OF MAY, 2026

                                                 BEFORE
                                 THE HON'BLE MR. JUSTICE E.S.INDIRESH
                             WRIT PETITION NO. 201876 OF 2026 (GM-POLICE)
                      BETWEEN:

                          PERAQUAM SPA PRIVATE LIMITED.,
                          REPRESENTED BY ITS CEO AND
                          DIRECTOR MR.MELBIN JOSEPH,
                          AGE : 36 YEARS,
                          OCC : BUSINESS AND THERAPIST,
                          REGD. OFFICE 3RD FLOOR
                          ANANYA COMFORTS, STATION ROAD.
                          HOSAPETE - 583 201.
                                                                       ...PETITIONER

                      (BY SRI. KIRANKUMAR B. KALLUR, ADVOCATE)

                      AND:

                          THE COMMISSIONER OF POLICE,
                          KUVEMPU NAGAR,
                          KALABURAGI - 585 101.
Digitally signed by
VARSHA N RASALKAR                                                     ...RESPONDENT
Location: HIGH
COURT OF
KARNATAKA

                      (BY SRI. VEERANAGOUDA M. BIRADAR, AGA)

                             THIS WRIT PETITION IS FILED UNDER ARTICLES 226 AND 227
                      OF THE CONSTITUTION OF INDIA, PRAYING TO A) ISSUE A WRIT IN
                      THE NATURE OF MANDAMUS DIRECTING FORMAL REPRESENTATION
                      / PRAYER DATED 22.04.2026 ADDRESSED TO THE COMMISSIONER
                      OF POLICE, KALABURAGI VIDE ANNEXURE-G AND ISSUE THE TRADE
                      LICENSE IN FAVOUR OF THE PETITIONER AND ETC.,

                             THIS PETITION COMING ON FOR PRELIMINARY HEARING,
                      THIS DAY, ORDER WAS MADE THEREIN AS UNDER:
                                    -2-
                                               NC: 2026:KHC-K:3830
                                            WP No. 201876 of 2026


 HC-KAR



CORAM: HON'BLE MR. JUSTICE E.S.INDIRESH

                            ORAL ORDER

The grievance of the petitioner herein is to direct the

respondent to consider the representation dated

22.04.2026 (Annexure-G).

02. Having taken note of the submissions made by

learned counsel for the parties, the respondent is directed

to consider the representation dated 22.04.2026

(Annexure-G) within a period of two months from the date

of receipt of certified copy of this order.

03. It is made clear that this Court has not

expressed any opinion on the merits of the case.

Sd/-

(E.S.INDIRESH) JUDGE

KJJ List No.: 2 Sl No.: 8 CT:VK

 
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